Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(3) in The Bonded Labour System (Abolition) Ordinance, 1975

(3)Without the approval of the State Government, the total borrowings of the corporation under sub-section (1) shall not, at any time, in the aggregate exceed twice the amount of the paid-up share capital and reserves of the corporation.